Section 80 in The Orissa Town Planning and Improvement Trust Act, 1956
80. Constitution and powers of a Special Planning authority.
(1)The State Government may by Notification declare that it is necessary to make administrative provisions for all or any of the purposes of this Act in the whole or any part of a Municipality or any other area to which the provisions of this Act have been applied under Sub-section (3) of Section 1 (hereinafter referred to as the said area) other than a local area for which a Trust has been constituted under Section 7.(2)The State Government shall thereupon appoint an officer of the Government to exercise powers and perform duties of a Planning authority as hereinafter specified.(3)The State Government may, by Notification direct that the Planning authority shall in respect of the said area exercise and perform all or any of the powers and duties which may be conferred or imposed on the said authority under this Act subject to such modification and exceptions as may be specified in the Notification.(4)The State Government may, by Notification -(a)apply or adapt to the said area any provisions of the Act which may be applied to a local area within jurisdiction of a Planning authority or any Rule or bye-law in force in relation to the said authority;(b)impose in the said area any duty, charge or fee or pay any contribution which could be imposed by or paid to the Planning authority if the area were within the jurisdiction of the said authority;(c)appoint or make Rule for the appointment or election of a Committee or Committees to carry out the purposes of this Act in the said area.
